Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Tripura - Subsection Section 17(1) in Tripura State Rifles Act, 1983 (1)Any member of the Rifles when arrested shall be remanded to the custody of the Quarter guard, unless otherwise directed by the court or by the Commandant or Deputy Commandant or Assistant Commandant.
